Viney Mittal, J. - (1.) Prayer made in the present application is allowed. Annexures P.10 and P.11 are is taken on record.
(2.) At the outset, Shri Sanjay Bansal, the learned counsel appearing for the petitioners states that the petitioners were allotted alternative plots in the year 2001. The petitioners have also deposited 25% of the costs of the aforesaid plot. However, the actual physical possession of the plots has not been handed over to the petitioners so far. Shri Bansal, however, concedes that besides 25% of the costs of the plots, remaining amount has not been deposited by the petitioners so far. In these circumstances, Shri Bansal states that the petitioners shall deposit the entire sale consideration with regard to the aforesaid plots on or before August 10,2006 with the competent authority. Shri Bansal, however, requests that the petitioners be granted some breathing time to vacate the residential houses, which are in occupation of the petitioners.
(3.) Shri Sanjeev Sharma, the learned counsel appearing for the respondent-PUDA states that the possession of the plots shall be handed over to the allottee within a period of one week of the deposit of the remaining amount by such allottees.;